Section 3(2)(iii) in The Indian Forest Service (Pay) Rules, 2016

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Union of India - Subsection

Section 3(2)(iii) in The Indian Forest Service (Pay) Rules, 2016

(iii)The Central Government shall accord such concurrence within a period of thirty days from the date of receipt of such references and if the Central Government does not accord concurrence within a period of said thirty days, the concurrence on availability of vacancies shall be deemed to have been accorded and the position emanating as referred to this clause shall be placed before the Screening Committee at the time it meets to consider promotion in these grades.

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Union of India - Subsection

Section 3(2)(iii) in The Indian Forest Service (Pay) Rules, 2016